TANUSREE DAS Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the impugned proceeding being G.R. Case No. 729 of 2023 pending before the learned Judicial Magistrate, 4th Court, Krishnanagar, Nadia arising out of Kotwali Police Station Case No. 630 of 2022 dtd. 23/6/2022 under Ss. 498A/323/325/34 of the Indian Penal Code and all orders passed therein in connection with the instant case.

(2.) The petitioner's case is that the petitioner is an Assistant Teacher in a Government School at Chakdaha, District-Nadia. The de facto complaint is married to the petitioner's brother since 2006.

(3.) The de facto complainant is a permanent resident of Krishnanagar, Nadia and the petitioner is a permanent resident of Chakdaha, Nadia being married at Chakdaha. The distance between the two places is about 50 kms.